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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(3) in The Central Sales Tax (Punjab) Rules, 1957

(3)Every registered dealer selling goods in the course of inter-State trade or commerce, shall keep in his custody the declarations in Form 'C' prescribed under the Central Sales Tax (Registration and Turnover) Rules, 1957, received by him from the purchasing dealer of another State and shall maintain register of these declarations in the following form :-
Serial No. Serial number of the declaration Name of issuing State Name, address and registration certificate No. of thenon-resident purchasing dealer Particulars of goods sold Value of goods sold Particulars of Bill/cash memo No. and date of railway or goods receipt alongwith the addressof the transport Company, if any
               
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(3-A) Every registered dealer transferring goods to his agent/branch office in another State shall keep in his custody the declarations in Form 'F' prescribed under the Central Sales Tax (Registration and Turnover) Rules, 1957, received by him from the transferee of another State and shall maintain register of these declarations in the following form :-
Serial No. Serial number of the declaration form Name of issuing State Name, address and registration certificate No. of thetransferee Particulars of goods transferred Value of goods transferred Particulars of invoice No. and date of railway or goods receipt alongwith the addressof the transport Company, if any
               
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